Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(f) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005 (f)'land' includes interest in land, benefits arising out of land and things attached to earth or permanently fastened to anything attached to the earth:
